SHANTI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner; State and Accountant General.

(2.) The petitioner has moved the Court for the following reliefs:

(3.) The husband of the petitioner was engaged as a daily wage employee in the Public Health Division, Sitamarhi on 01.04.1980. He was brought under the work charge establishment on 14.01988 and his pay was also revised. Thereafter, he along with others was show caused as to why he should not be reverted to daily wages against which he moved in C.W.J.C. No. 6353 of 2002 and by order dated 21.05.2002, there was an interim order in his favour. He died in harness on 10.01.200 Under orders of the Court, various similarly situated persons' cases were considered and initially in the name of the persons recommended by the Department for regularization, the late husband of the petitioner also found place but when regularization was taken up, his case was not considered as by that time he was already dead. The said consideration was by a Three Men Committee.